- (1.) S. N. Saxena, J. This revision application is directed against the order dated 5-9-1992 of learned Vlth Addl. Sessions Judge, Kanpur Dehat whereby the Cancelled the bail of the revisionist and directed that he shall be taken into custody.
(2.) THE revisionist was one of the accused facing trial under Sections 302/307,1. P. C. of P. S. Gajner, in District Kanpur Dehat. He was gran ted bail by the Chief Judicial Magistrate, Kanpur Dehat by order dated 11-12-1990. The revisionist, according to the prosecution story, had opened fire upon deceased Ram Narain as a result of which he had died. It is also said that the revisionist had opened fire upon Udai Narain as a result of which he bad received fire-arm injuries. The learned Vlth Additional Sessions Judge allowed the application of the State for cancellation of the bail granted to revisionist Amrish Kumar alias Pappoo on the ground that the learned Chief Judicial Mggistrate had got no jurisdiction to grant the bail in respect of an offence punishable under Section 302,1. P. C. and his (C J. M's) order was wholly illegal. Otherwise also it has been said that it was riot a St case for release of the revisionist on bail.
(3.) THE revisionist felt aggrieved by the impugned order and, therefore, preferred this revision application. This court heard the learned counsel for the revisionist as well as the learned A. G. A.;